Section 36 in The Indian Christian Marriage Act, 1872
36. Registrar to add number of entry to certificate and send to Registrar-General.—
The Marriage Registrar shall also add such last-mentioned number of the entry of the copy in the book to the certificate, with his signature or initials, and shall, at the end of every month, send the same to the Registrar General of Births, Deaths and Marriages.
